SHIBU P.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 5th accused in S.C No. 73/2023 on the files of the Additional Sessions Court, Ernakulam, arising out of Crime No.844/2022 of Palluruthy Police Station. The petitioner is alleged to have offences punishable under Ss. 20(b)(ii)(A), 22(c) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985

(3.) According to the prosecution, the petitioner conspired with the other accused persons and on 1/7/2022, they were found in possession of 76.2gms of MDMA apart from 570 gms of Ganja. The petitioner is alleged to have supplied the said contraband to the other accused persons and thereby committed the offences alleged.